THOUNAOJAM IBOBI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri S. Biswajit Meitei, learned counsel appearing for the petitioner and Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to sanction additional pension and other retiral benefits for the service rendered by the petitioner as State Chief Information Commissioner w.e.f. 01-03-2019 with interest permissible under the law.

(3.) According to the petitioner, he is a retired IFS Officer and after his retirement, he was appointed as the State Chief Information Commissioner vide order dated 25-04-2015 issued by the State Government. On attaining the age of 65, i.e. after serving for 3 years 9 months 24 days, the petitioner demitted office on 28-02-2019.